Section 3(13) in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976
(13)'occupant of homestead' means any landless agriculturist or agricultural labourer or artisan for the time being in occupation of the dwelling house built at his, expenses or at the expense of his predecessor in title on a homestead belonging to a land owner ;Explanation. - It shall be presumed until the contrary is proved that the dwelling house has been built by the occupant thereof, at his expense;
